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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Uttar Pradesh - Subsection

Section 85(2) in U.P. Revenue Code, 2006

(2)Where an asami uses his holding or part thereof for any purpose not permitted by Section 84, he shall, notwithstanding anything contained in any other provision of this Code, be liable to ejectment from such holding or part, on the suit of the land-holder.